C.SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the three writ appeals, arise out of orders dtd. 18/9/2025 and invoke inextricably linked questions of law and fact, they are being disposed of by this Common Judgment.

(2.) These writ appeals, preferred under Clause 15 of the Letters Patent, arise out of the orders dtd. 18/9/2025 passed by the learned Single Judge in W.P.Nos.15033, 8647 and 10245 of 2025, together with a Contempt Case vide C.C.No.827 of 2025.

(3.) The appellant in the above writ appeals and the writ petitioner in the three underlying writ petitions is one and the same.